Shrwan Nath vs State Of Rajasthan
2023 Latest Caselaw 423 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 574/2023

Shrwan Nath S/o Shri Shankar Nath, Aged About 58 Years, R/o 66/88/01, Ekta Nagar, Gali No. 08, Ramjan Ji Ka Hatha, Banar Road, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur, Rajasthan.

2. The Director, Secondary Education, Bikaner, Rajasthan.

3. The Joint Director (School Education), Jodhpur Division, District Jodhpur, Rajasthan.

4. Dinesh Choudhary, Senior Teacher/middle Headmaster, Government Upper Primary School, Borawas, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Vishal Jangid associate to Mr. Hemant Choudhary, Govt. Counsel

JUSTICE DINESH MEHTA

Order

10/01/2023

1. While informing that the petitioner is going to be

superannuated on 31.10.2024, Mr. Kailash Jangid, learned counsel

for the petitioner submits that petitioner's transfer is contrary to

judgment of this Court in the case of Dr. Pushpa Mehta Vs.

RCSAT & Ors. reported in RLW 2000(1) (Raj.) 233.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Mr. Vishal Jangid associate to Mr. Hemant Choudhary,

learned Government Counsel accepts notice on behalf of the

respondents-State.

                                                                              (2 of 2)                    [CW-574/2023]



                                   4.    Meanwhile,   effect    and      operation        of      the   order   dated

20.12.2022 (Annex.4) qua the petitioner shall remain stayed.

(DINESH MEHTA),J

454-Inder/-

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